- (1.) In pursuance of our earlier order wherein certain suggestion was given, Mr. Tushar Mehta, learned Additional Solicitor General has filed a note. Let the note be kept on record.
(2.) Having heard Mr. Mehta, learned Additional Solicitor General for the petitioner and Mr. Kapil Sibal, learned senior counsel and Mr. Gopal Subramonium, learned senior counsel for respondent no.1 and keeping in view the note submitted by learned Additional Solicitor General wherein he has expressed that he has taken instructions for allowing respondent no.1-Karti P. Chidambaram to leave the country on certain terms and conditions, it is directed that the first respondent is permitted to go to United Kingdom for the purpose of admitting his daughter in the aforesaid college during 01st December 2017 to 10th December 2017 and he shall file an affidavit with regard to grant or non-grant of admission after his return before this Court.
(3.) Be it noted, the prayer of the respondent is to go from 01st December to 10th December 2017 for the purpose of admission of his daughter at Selwyn College, Cambridge, United Kingdom.;